Madras High Court
M/S. Brigade Enterprises Limited vs // on 18 September, 2017
Author: C.V.Karthikeyan
Bench: C.V.Karthikeyan
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 18.09.2017
CORAM
THE HONOURABLE MR.JUSTICE C.V.KARTHIKEYAN
C.S.No.222 of 2017
M/s. BRIGADE ENTERPRISES LIMITED
29th & 30th Floors, WTC,
Brigade Gateway Campus, 26/1
Dr.Rajkumar Road, Malleswaram,
Bangalore 560 055
Represented by its COO
... Plaintiff
//vs//
1. M/s. Crysttal Creations (India)
Private Limited,
No.321, (Old No.125), TTK Road,
Alwarpet, Chennai 600 018,
Represented by its Managing Director
2. Young Men's Christian Association (YMCA)
A registered society
No.24/223, NSC Bose Road, Chennai 600 001
Represented through its Secretary
... Defendants
Plaint filed under Order IV Rule 1 of Original Side Rules read with Order VII Rule 1 of the Civil Procedure Code, 1908 for directing that the termination of the Term Sheet dated 23.09.2016 by the Defendant No.1 vide email dated 07.02.2017 is illegal, contrary to the terms of the Term Sheet and non-est in law; and permanent injunction restraining the Defendant No.1 from alienating or encumbering to any other party apart from the Plaintiff and / or developing with any party apart from the plaintiff, the property which is subject matter of the Term Sheet, admeasuring 5 acres situated in Survey No.316/part, 317/24A Kotivakkam Village, Sholinganellur Taluk, kanchipuram District, Tamil Nadu and for costs.
For Plaintiff : Mr.R.Senthil Kumar
JUDGMENT
The learned counsel for the plaintiff has made the following endorsement:-
Suit may be permitted to be withdrawn as the issue in the suit have been settled for the plaintiff seek refund of entire Court fee.
2. In view of the same, the suit is dismissed as settled out of the Court. Office is directed to refund the entire Court fee after obtaining proper acknowledgment from the learned counsel for the plaintiff.
18.09.2017
Speaking / Non-speaking Order
Index : Yes/No
av
C.V.KARTHIKEYAN, J.
av
C.S.No.222 of 2017
18.09.2017